Section 6(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(1)Every intimation under sub-rule (3) of Rule 4 shall be accompanied by the current certificate of registration and a treasury challan showing the payment of a fee of Rs. 5 (rupees five) only plus an amount, if any, by which the fee that should have been payable if the certificate of registration had originally been issued in the amended Form exceeds the amount of fee originally paid for the certificate of registration.
